Biren Malakar vs Union Of India And 3 Ors
2025 Latest Caselaw 2339 Gua

Gauhati High Court

Biren Malakar vs Union Of India And 3 Ors on 27 January, 2025

Author: Sanjay Kumar Medhi

Bench: Sanjay Kumar Medhi

                                                                       Page No.# 1/2

GAHC010128062020




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                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/3799/2020

            BIREN MALAKAR
            FORCE NO. 801290555
            S/O LATE BISHYA RAM MALAKAR, RESIDENT OF NO. 1 BONGSHOR PO
            ROWMARI, HAJO PS, HAJO DIST KAMRUP ASSAM 781104



            VERSUS

            UNION OF INDIA AND 3 ORS.
            REPRESENTED BY THE SECRETARY TO THE GOVERNMENT OF INDIA,
            MINISTRY OF HOME AFFAIRS, NEW DELHI 110001

            2:THE DIRECTOR GENERAL
             CRPF
             CGO COMPLEX
             LODHI ROAD
             NEW DELHI 110003

            3:DEPUTY INSPECTOR GENERAL OF POLICE
             CRPF
             CRPF GROUP CENTRE
             KHATKHATI
             DIST KARBI ANGLONG
            ASSAM 782480

            4:DEPUTY INSPECTOR GENERAL OF POLICE CRPF
             CRPF GROUP CENTRE
            ADARINI
            AGARTALA
            TRIPURA
             79901

Advocate for the Petitioner   : MR. S N TAMULI, MR. M MALAKAR
                                                                          Page No.# 2/2


Advocate for the Respondent : ASSTT.S.G.I., MRS S BARUAH




                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

27.01.2025 Shri SN Tamuli, learned counsel for the petitioner has submitted that the issue regarding the claim for increment is settled by a number of judgments of various High Courts and since there was difference of opinion, the same has been resolved by the Hon'ble Supreme Court vide judgment dated 11.04.2023 passed in Civil Appeal No. 2471/2023 [The Director (Admn. & HR) KPTCL & Ors. Vs. CP Mundinamani & Ors.].

The learned counsel has contended that though the petitioner in the instant case had retired on 30.06.2019, on the said date itself, he was entitled for the increment and therefore, the same cannot be denied to him.

On this aspect, Ms. Baruah, learned Central Government Counsel prays for and is accordingly granted some time to go through the aforesaid judgment.

On request, list this case on 05.02.2025.

JUDGE

Comparing Assistant